Section 33 in Tripura Town and Country Planning Act, 1975
33. Penalty for un-authorised development or for use otherwise than in conformity with the Development Plan.
(1)Any person who, whether at his own instance or at the instance of any other person commences, undertakes or carries out development, institutes, or changes any use of any land-(a)in contravention of any Development Plan;(b)without obtaining a certificate regarding development charges under Cl. (a)of sub-section (l) of S.29;(c)without permission as required under this Act;(d)in contravention of any condition subject to which such permission has been granted;(e)after the permission for development has been revoked under S. 32; or(f)in contravention of the permission which has been modified under S. 32;shall be punishable with a fine which may extend to ten thousand rupees, and hi the case of a continuing offence with a further fine which may extend to five hundred rupees for every day during which the offence continues after conviction for the first commission of the offence.(2)Any person who continues to use or allows the use of any land or building in contravention of the provisions of a Development Plan without having been allowed under S. 28, or where the continuance of such use has been allowed under that section, continues such use after the period for which the use has been allowed or without complying with the terms and conditions under which the continuance of such use is allowed, shall be punishable with a fine which may extend to five thousand rupees and in the case of a continuing offence with a further fine which may extend to two hundred and fifty rupees for every day during which such offence continues after conviction for the first commission of the offence.
